Sneha Metal Private Limited ... vs Nikhil Gandhi
2023 Latest Caselaw 767 Bom

                                                               9-COMEXL-351-23.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

           COMMERCIAL EXECUTION APPLICATION (L) NO. 351 OF 2023


      Sneha Metals Private Limited & Ors.            ...Applicants/Decree-
                                                     holders/Orig. Claimants

                Versus

      Mr. Nikhil Gandhi & Ors.                       ...Respondents/
                                                     Judgment-Debtors

                                        ----------
      Mr. Ritesh K. Jain a/w Mr. Krishkumar A. Jain for the Applicants.
      Mr. Rajiv Naik a/w Megh Soni i/by Crawford Baylay & Co. for the
      Respondent No. 1.
                                        ----------

                                       CORAM : R.I. CHAGLA J

                                         DATE        : 20 January 2023

      ORDER :

1. Learned Counsel appearing for the Applicants/Decree

holders/original Claimants states that the Commercial Execution

Application (L) No. 351 of 2023 has been filed by way of e-filing. He

has sought leave to file a hard copy of the Application.

2. Accordingly, leave is granted. The Applicants/Decree

9-COMEXL-351-23.doc

holders/original Claimants shall forthwith file hard copy of the

Commercial Execution Application (L) No. 351 of 2023.

3. Learned Counsel for the parties states that the

Commercial Execution Application (L) No. 351 of 2023 has been

settled.

4. Accordingly, the matter shall be placed under the caption

for settlement on 24th January 2023.

[R.I. CHAGLA J.]